TAKARI YADAV WIFE Vs. PRADEEP KUMAR VERMA

JUDGEMENT

(1.) Heard Mr. S.K. Ghosh, the learned counsel appearing on behalf of the appellants. Mr. A.C. Sarma, the learned Senior Counsel assisted by Mr. G. Bharadwaj, the learned counsel appears on behalf of the respondents.

(2.) This is an appeal filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short, "the Code") challenging the judgment and decree dtd. 30/4/2012 passed by the learned Civil Judge, Dibrugarh (hereinafter referred to as, "the learned First Appellate Court") in Title Appeal No. 02/2003 whereby the appeal was allowed, thereby setting aside the judgment and decree dtd. 9/12/2002 passed by the learned Civil Judge (Junior Division) No. 1, Dibrugarh (hereinafter referred to as, "the learned Trial Court") in Title Suit No. 26/1995.

(3.) It is seen that the learned Coordinate Bench of this Court vide an order dtd. 9/10/2012 admitted the instant appeal by formulating 3 (three) substantial questions of law which are reproduced herein under: